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Citedby 35 docs - [View All]
Birendra Mandal vs The State Of Jharkhand Through The ... on 7 January, 2003
Serajul Sheikh vs State Of Jharkhand And Ors. on 19 March, 2008
Rakesh Singh @ Rakesh Kumar Singh vs State Of Bihar &Amp; Ors on 12 October, 2010
Ranjeet Yadav @ Kalia Yadav vs The State Of Bihar &Amp; Ors. on 27 April, 2011
Babar Khan @ Rasid Hussain vs State Of Jharkhand on 9 September, 2009

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[Section 12] [Complete Act]
Central Government Act
Section 12(2) in The Bihar Reorganisation Act, 2000
(2) In the Second Schedule to the Representation of the People Act, 1950 (43 of 1950 ), under heading" I. States",-
(a) for entry 4, the following entry shall be substituted, namely:-" 4. Bihar 318 45 29 243 39..";
(b) entries 11 to 27 shall be renumbered as entries 12 to 28 respectively;
(c) after entry 10, the following entry shall be inserted, namely:- '' 11. Jharkhand...... 81 9 28''.